AIROnline 2020 Chh 236 ::I L R 2020 Chhattisgarh 1268

Chhattisgarh High Court

Hon'ble Judge(s): Arvind Singh Chandel , J

Penal Code (45 of 1860) , S.489B, S.489C— Evidence Act (1 of 1872) , S.3— Possession of counterfeit currency notes - Proof - Testimony of witness suggested that he had asked accused to return 3 notes to person from whom he had received - From statement of witness, it is established that at time of giving 3 currency notes to him, accused had no knowledge or reason to believe that those notes were forged - Merely on basis of fact that currency notes, which were given by accused, were found to be forged, offence punishable under Ss. 489B and 489C not established - Accused entitled to acquittal. (Para 14 15)